Section 32 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
32. Implementation of final land polling Scheme.
(1)The permission for the final land pooling scheme shall remain valid for a period as may be prescribed.(2)The physical demarcation of roads and plots of the final land pooling scheme shall be commenced immediately on final sanction and shall be completed within a period as may be prescribed.(3)The Competent Authority for land pooling scheme shall hand over the reconstituted plots to the land owners after formation of the roads as per the final land pooling scheme within a period as may be prescribed.(4)The remaining infrastructure shall be developed in a phased manner in a period as may be prescribed.(5)If the works are not completed within a prescribed period, the final sanction and permission shall be revalidated by the Authority for a maximum period as may be prescribed.
